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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(xxiii) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xxiii)"Employee" or "Employee of the Court" means any officer or employee appointed to or borne on the establishment of the High Court as specified in the First Schedule as amended from time to time;